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Som Distilleries And Breweries ... vs M.P. State Industrial ...
2021 Latest Caselaw 7284 MP

Citation : 2021 Latest Caselaw 7284 MP
Judgement Date : 11 November, 2021

Madhya Pradesh High Court
Som Distilleries And Breweries ... vs M.P. State Industrial ... on 11 November, 2021
Author: Virender Singh
                                                                               1                            MCRC-55193-2021
                                                   The High Court Of Madhya Pradesh
                                                           MCRC No. 55193 of 2021
                                                 (SOM DISTILLERIES AND BREWERIES LTD. AND OTHERS Vs M.P. STATE INDUSTRIAL
                                                                       DEVELOPMENT CORPORATIOIN)

                                        1
                                        Jabalpur, Dated : 11-11-2021
                                                 Shri Sanjay Agrawal with Shri Rahul Diwaker, counsel for the
                                        petitioners.
                                                 Heard on admission as well as on I.A. No.19782/2021-application for
                                        stay.

                                                 Is s ue notice on both counts i.e. on admission as well as I.A.
                                        No.19782/2021 to the respondent on payment of process fee within 3

working days.

Notice be made returnable within four weeks. Having regard to the ground raised by the petitioner Nos.2 and 3 and their proposal that the cheque amount Rs.25,50,000/- can be adjusted or appropriated from their amount of Rs.25 crores lying with respondent and the judgments of Ashoke Mal Bafna Vs. Upper India Steel Manufacturing and Engineering Company Ltd. reported in (2018) 14 SCC 202 and

Pooja Ravinder Devidasani Vs. State of Maharashtra and another reported in (2014) 16 SCC 1 and also the order dated 14.11.2017 passed in M.Cr.C. No.1758/2015 (M.A. Harin Iqbal and another Vs. Hiralal Daheria and another) and the order dated 26.04.2018 passed in M.Cr.C. No.3113/2018 (Aswad Construction Company Vs Rakesh Singh) of this Court cited by them, the proceedings of Complaint Case bearing R.T. No.2485/2004 pending before the Additional Chief Judicial Magistrate, Bhopal shall remain stayed, till the next date of hearing.

List after four weeks along with service report.



                                                                                                     (VIRENDER SINGH)
                                                                                                          JUDGE
Signature Not Verified
  SAN                                   @shish

Digitally signed by ASHISH KUMAR JAIN Date: 2021.11.15 14:24:48 IST 2 MCRC-55193-2021

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.11.15 14:24:48 IST

 
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